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[Cites 0, Cited by 0] [Section 376] [Entire Act]

State of Gujarat - Subsection

Section 376(8) in The Gujarat Provincial Municipal Corporations Act, 1949

(8)Nothing in this section shall be deemed to apply to mills for spinning or weaving cotton, jute, wool or silk, or to any other large mill or factory which the Commissioner may from time to time with the approval of the Standing Committee specially exempt from the operation thereof.